High Courts02 Nov 1982
A. Abdul Kareem Vs National Insurance Company Limited
Madras High Court · (1983) 96 LW 709 : (1983) 2 MLJ 240
Civil Procedure Code, 1908 (CPC) — Section 20(c)
COURT ARCHIVE
Madras High Court judgments, 1982
549 judgments · page 7 of 28
High Courts02 Nov 1982
Commissioner of Income Tax Vs Mysore Fertiliser Co.
Madras High Court · (1985) 22 TAXMAN 133
Income Tax Act, 1961 — Section 140A, 140A(1), 140A(3), 143, 144
High Courts02 Nov 1982
Commissioner of Income Tax, Tamil Nadu-I Vs Mysore Fertiliser Company
Madras High Court · (1984) 145 ITR 91
Income Tax Act, 1961 — Section 140A, 140A(1), 140A(3), 143, 144
High Courts02 Nov 1982
State of Tamil Nadu Vs Arulmurugan and Company
Madras High Court · (1986) ILR (Mad) 97 : (1982) 51 STC 381
Central Sales Tax Act, 1956 — Section 8(4), 9Tamil Nadu General Sales Tax Act, 1959 — Section 36
High Courts01 Nov 1982Allowed
Sakthi Roadways Vs The Regional Transport Officer and Another
Madras High Court · (1984) ILR (Mad) 1
Motor Vehicles Taxation Act, 1931 — Section 48(3)
High Courts01 Nov 1982
B.R. Kapoor and Company Vs A. Rathinam Chetty
Madras High Court · (1983) 96 LW 513 : (1983) 2 MLJ 209
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(ii)(a)
High Courts01 Nov 1982Dismissed
Sekar Vs State by Asst. Sub Inspector Railway Protection Force, Salam, Jn.
Madras High Court · (1983) LW(Cri) 44
Customs Act, 1962 — Section 135Probation of Offenders Act, 1958 — Section 3, 4, 6Railway Property (Unlawful Possession) Act, 1966 — Section 3, 3(a)
High Courts22 Oct 1982
T. Damodaram and others Vs Kamalammal
Madras High Court · (1982) 10 MAD CK 0030
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(2)(ii), 10(2)(ii)(a)
High Courts22 Oct 1982Allowed
N.S.P. Pandian and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1983) ILR (Mad) 394
Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 3(3A), 3(3B)
High Courts22 Oct 1982
Workmen of Hindustan Teleprinters Vs Hindustan Teleprinters Ltd.
Madras High Court · (1983) 1 LLJ 429
Industrial Disputes Act, 1947 — Section 12(3), 33, 9, 9A
High Courts22 Oct 1982Allowed
G. Parvathi Ammal Vs Pallavan Transport Corporation Ltd.
Madras High Court · (1984) ACJ 342
High Courts21 Oct 1982
Commissionr of Wealth-tax Vs P.R. Shanmugam
Madras High Court · (1985) 153 ITR 330
Income Tax Act, 1961 — Section 143(3), 147, 148, 3, 3(1)
High Courts19 Oct 1982
Assistant Collector of Central Excise, Customs Division, Madurai Vs M. Abdulla and Another
Madras High Court · (1983) 12 ELT 770
Customs Act, 1962 — Section 11, 111, 135, 135(1)
High Courts18 Oct 1982
V. Rajamani Vs The Co-operative Sugars Ltd, Chettur
Madras High Court · AIR 1983 Mad 256 : (1984) ILR (Mad) 205 : (1983) 96 LW 123 : (1983) 2 MLJ 91
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4
High Courts18 Oct 1982
P. Syed Mohammed Vs V.P.L. Meenakshisundaram Chettiar
Madras High Court · AIR 1983 Mad 259 : (1983) ILR (Mad) 317 : (1983) 96 LW 122 : (1983) 1 MLJ 191
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts15 Oct 1982
U.R. Rangasamy Vs Union of India
Madras High Court · (1984) 1 LLJ 182 : (1983) 2 MLJ 501
Central Civil Services (Pension) Rules, 1972 — Rule 10(1), 10(2), 10(3), 10(4), 10(5)
High Courts14 Oct 1982
K.J. Sivalingam Vs S. Guruswamy and Another
Madras High Court · (1983) ILR (Mad) 257 : (1983) 96 LW 114 : (1983) 2 MLJ 85
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i), 14(1)(b)
High Courts14 Oct 1982
Commissioner of Income Tax, Tamil Nadu-III Vs Madras Autorickshaw Drivers' Co-operative Society Ltd.
Madras High Court · (1983) 37 CTR 332 : (1983) 143 ITR 981
Income Tax Act, 1961 — Section 80P(1)(2)
High Courts13 Oct 1982
Indian Bank Ltd. Vs Commissioner of Income Tax
Madras High Court · (1985) 153 ITR 282 : (1985) 22 TAXMAN 479
Income Tax Act, 1961 — Section 43(6)
High Courts13 Oct 1982Allowed
T.V. Vasudevan Vs T. Govindaswami Naicker and Others
Madras High Court · (1983) LW(Cri) 52
Criminal Procedure Code, 1973 (CrPC) — Section 216, 236(1), 258(1)Penal Code, 1860 (IPC) — Section 145, 147, 341, 427, 447